SUBRATA MALLIK Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner is a member of the Central Reserve Police Force. He was posted in Kolkata from 1st April, 2014 to 9th February, 2016. On 18th October, 2016 when the petitioner was posted outside West Bengal he made a representation to the Commandant of his battalion alleging non-supply of the Annual Performance Appraisal Report form in duplicate for the period 1st April, 2014 to 2nd November, 2015 and 3rd November, 2015 to 9th February, 2016 by the PA of the DIG (ADM) of the Central Zone Headquarters at Salt Lake, Kolkata as per the provision of paragraph 6.1(1) of Standing Order 4 of 2015.

(2.) The Inspector General, Central Zone Headquarters, Kolkata considered the said representation and by a communication dated 11th June, 2018 passed order that the allegations made in the representation dated 18th October, 2016 are false and the representation made to the office on 5th May, 2018 cannot be admitted being time-barred and hence rejected.

(3.) When the petitioner was posed at Jharkhand he was served with a caution letter dated 4th January, 2019. By an office order dated 22nd March, 2019 an enquiry officer was appointed to conduct a preliminary enquiry against the petitioner for disrespectful and insulting language against his higher and senior officials of the force. The petitioner by a letter dated 1st April, 2019 made a representation before the Deputy Inspector General of police range Ajmer, Rajasthan praying for re-examination of the initiation of the disciplinary proceedings.